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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 45(4) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(4)Any person aggrieved by an order of the Chief Executive Officer under sub-section (3) may, within thirty days of the date of order, prefer an appeal to the Secretary Panchayat whose decision thereon shall be final: